Ravikumar vs Karthika And Anr
2024 Latest Caselaw 660 Kant

Karnataka High Court

Ravikumar vs Karthika And Anr on 8 January, 2024

                                              -1-
                                                     NC: 2024:KHC-K:306
                                                    RPFC No. 200104 of 2018




                              IN THE HIGH COURT OF KARNATAKA,

                                     KALABURAGI BENCH

                          DATED THIS THE 8TH DAY OF JANUARY, 2024

                                           BEFORE

                           THE HON'BLE MR. JUSTICE E.S.INDIRESH

                          REV.PET FAMILY COURT NO. 200104 OF 2018

                   BETWEEN:

                   RAVIKUMAR
                   S/O SANGAPPA BADRI,
                   AGE:43 YEARS, OCCU:AGRICULTURE,
                   R/O SANGAPUR (SH),
                   TQ. & DIST.VIJAYAPURA - 586109
                                                               ...PETITIONER

                   (BY SRI. R S LAGALI,ADVOCATE)

                   AND:

                   1.   KARTHIKA
                        S/O RAVIKUMAR BADRI,
                        AGE:11 YEARS, OCCU:STUDENT,
Digitally signed        R/O NEAR MALLIKARJUN ASHRAM,
by SACHIN
Location: HIGH
                        AKKI COLONY, VIJAYAPURA - 586103.
COURT OF
KARNATAKA
                   2.   SMT.JYOTI W/O RAVIKUMAR BADRI,
                        AGE:39 YEARS, OCCU:AGRICULTURE,
                        R/O NEAR MALLIKARJUN ASHRAM,
                        AKKI COLONY, VIJAYAPURA - 413103.

                        SINCE THE RESPONDENT NO.1 IS MINOR HE IS
                        REPRESENTED BY HIS MINOR GUARDIAN HIS
                        MOTHER RESPONDENT NO.2
                                                           ...RESPONDENTS
                              -2-
                                       NC: 2024:KHC-K:306
                                      RPFC No. 200104 of 2018




      THIS REVISION PETITION UNDER SECTION 19(4) OF
FAMILY COURTS ACT PRAYING TO ALLOW THE REVISION
PETITION & THEREBY MODIFY THE JUDGMENT & ORDER
DT.11.07.2018 IN CRI.MISC.NO.320/2017 PASSED BY THE
HON'BLE I ADD.PRL.JUDGE FAMILY COURT, VIJAYAPURA &
DISMISS    THE   MAINTENANCE        PETITIION   FILED    BY   THE
RESPONDENTS IN THE INTEREST OF JUSTICE

      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:

                           ORDER

In this petition, the petitioner has challenging the

order dated 11.07.2018 passed in Crl.Misc.No.320 by

the I Additional Principal Judge, Family Court

Vijayapura, granting maintenance to the respondents.

2. Heard the learned counsel appearing for the

parties.

3. Having take note of the submission made by

the learned counsel appearing for the petitioner, there

is no dispute with regard to relationship between the

parties. Perusal of the finding recorded by the Family

NC: 2024:KHC-K:306

Court would indicate that, the respondent No.2 has

initiated proceedings under the provisions of Domestic

Violence Act. In that view of the matter, taking into

account that the respondents herein are residing

separately from the petitioner herein, as the

respondents have stated that the petitioner is herein

is having immovable property to an extent of 10

acres, and growing grapes and sugarcane, however,

the petitioner herein has not proved the said fact by

adducing evidence, and in that view of the matter,

award of maintenance of Rs.3,000/- granted by the

Family Court is just and proper and does not call for

interference. Accordingly, the revision petition is

dismissed.

Sd/-

JUDGE

SB